Section 11(1) in Rajasthan Habitual Offenders Rules, 1955
(1)The Superintendent of Police shall before the end of December every year, review the cases of persons entered in the register placed in his keeping under sub-section (5) of section 3 and shall report to the District Magistrate the names of any persons that may be recommended for being cancelled from the register. The grounds of such recommendation shall be stated in writing.
